Section 30 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
30. Urgent Temporary Appointment.
(1)A vacancy in the Service which cannot be filled in immediately either by direct recruitment or by promotion under these rules may be filled in by the Appointing Authority by appointing in an officiating capacity there to an officer eligible for direct recruitment to the Service, which such direct recruitment has been provided under the provisions of these rules and regulations.Provided that such an appointment will not be continued beyond a period of one year without referring the case to the Board for concurrence, where such concurrence is necessary, and shall be terminated immediately on its refusal to concur:Provided further that in respect of a post in the service for which both the methods of recruitment have been prescribed, the Appointing Authority shall not, save with the specific permission of the Board in the case of Executive post and Chairman in respect of Subordinate Service, fill the temporary vacancy against the direct recruitment quota by a whole-time appointments for a period exceeding three months otherwise than out of persons eligible for direct recruitment and after a short term advertisement.(2)In the event of non-availability of suitable persons, fulfilling the requirements of eligibility for promotion. Board may notwithstanding the conditions of eligibility for promotion required' under sub-rule (1) above, lay down general instructions for grant of permission to fill the vacancies in urgent temporary basis subject to such conditions and restrictions regarding pay and other allowances as it may direct.
